RANU DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Abhinav Srivastva, learned counsel for the petitioners and Mr. Sarvesh Kumar Singh, learned AAG-13 for the State.

(2.) The present petition has been filed against the office order dated 23.06.2020 contained in Memo No. 673 passed by the Administrator, Bihar State Agriculture Marketing Board (Dissolved), Patna under the Agriculture Department of the State of Bihar by which the allotment made in their favour of the spaces/buildings in the campus of the Agriculture Marketing Board (Dissolved), Gulab Bagh in the district of Purnea has been cancelled and the petitioners have been asked to vacate the premises with immediate effect.

(3.) It was urged on behalf of the petitioners that without any reason and without communicating such reasons to the petitioners, the order of allotment and the agreement with the petitioners had been rescinded.